Section 33(1)(iii) in The Goa, Daman And Diu Land Revenue Code, 1968

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Goa - Subsection

Section 33(1)(iii) in The Goa, Daman And Diu Land Revenue Code, 1968

(iii)to restore the land to its original use or to observe the conditions on which the permission is granted within such reasonable period as the Collector may by notice in writing direct; and such notice may require such person to remove any structure, to fill up any excavation or to take such other steps as may be required in order that the land may be used for its original purpose or that the conditions may be satisfied.

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State of Goa - Subsection

Section 33(1)(iii) in The Goa, Daman And Diu Land Revenue Code, 1968